On Wednesday, the Apex Court reserved its verdict on a batch of pleas seeking complete cross-verification of votes cast using EVMs with Voter Verifiable Paper Audit Trail (VVPAT) after taking note of answers to queries it had raised before the Election Commission.
A bench of Justices Sanjiv Khanna and Dipankar Datta sought answers from an official of the poll panel to five questions related to the the functioning of the Electronic Voting Machines (EVMs), including whether the microcontrollers fitted in them are reprogrammable.
Senior Deputy Election Commissioner Nitesh Kumar Vyas, who had earlier made a presentation to the court on the functioning of EVMs, was summoned by the bench at 2 PM to answer the queries.
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